Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36A] [Entire Act] State of Madhya Pradesh - Subsection Section 36A(b) in The M.P. Excise Act, 1915 (b)has the care, management or control of, or in any manner assists in conducting the business of any place opened, kept or used as common drinking house;
